- (1.) This appeal is filed against the final order dated 13.04.2001 of the High Court of Judicature, Andhra Pradesh at Hyderabad in C.R.P. No. 928 of 1998 wherein the High Court dismissed the revision filed by the appellant herein against the order dated 22.10.1997 passed by the Subordinate Judge at Bhongir, Nalgonda Dist. In E.A. No. 41 of 1997 in E.P. No. 34 of 1993 in O.P. No.7 of 1987.
(2.) Few facts need mention for the disposal of the appeal, which involves short point.
(3.) The appellant-State acquired 53 acres of land pursuant to the notification issued under Section 4(1) of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act") on 11.05.1978. This notification included the land belonging to the respondents' predecessors measuring around 13 acres 18 guntas situated in Nagireddy village Palli in District Nalgonda in AP. It was acquired for the purpose of laying down New Broad Gauge line.;